M MANICKAM Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) INVOKING writ jurisdiction of this Court, the petitioner sought for a writ of certiorarified mandamus, to call for the records relating to the proceedings of the respondent in letter No. 98451/prison 1/2003-2 dated 28. 4. 2004 and quash the same and consequently to direct the respondent to include the name of the petitioner at the appropriate place in the regular panel of Jailor for the year 1993-1994 and award all consequential benefits.

(2.) AFFIDAVIT filed in support of the writ petition is perused. The Court heard the learned counsel appearing on either side.

(3.) THE case of the petitioner in short is that he joined service in the Prison Department as Grade II Warder in the year 1975. Thereafter, he was promoted as Chief Head Warder in 1981 and also as Assistant Jailor in 1983 temporarily and his services were regularized with effect from 19. 3. 1985. Though he was promoted in 1985, his seniority was fixed on 4. 2. 1987 by the Inspector General of Prison by placing him below the direct recruitees of Assistant Jailors, who came to service only on 1. 2. 1985. Most of the juniors of the petitioner were promoted as Deputy Jailors in the year 1989 based on the seniority. Aggrieved by the same, the petitioner made representations to the higher Authorities, but they were not considered.